TIJENDER KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners seek police protection on the ground that they are married, but they are being harassed and threatened by the private respondents.

(2.) Heard learned counsel for the petitioners and perused the record.

(3.) It is the case of the petitioners that both the petitioners are major; they fell in love and married on 29/10/2025. But, the parents and other relatives of the petitioner no.1 are not happy with the marriage; they are threatening the petitioners for dire consequences.